Section 9 in Telangana Land Revenue (Enhancement) Act, 1967
9. Additional land revenue and land revenue payable under this Act to be treated as public revenue due upon the land.
- The additional land revenue or land revenue payable under this Act by a pattadar in respect of any land shall be deemed to be public revenue due upon the said land, and the provisions of the [Telangana Revenue Recovery Act. 1864, (Act II of 1864). shall apply.] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.]
